Delhi High Court
Union Of India vs R.Vasudevan on 14 March, 2012
Author: Badar Durrez Ahmed
THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 14.03.2012
+ W.P.(C) 1424/2012
UNION OF INDIA ... Petitioner
versus
R.VASUDEVAN ... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr Ankur Chhibber
For the Respondent : Mr M.M. Sudan
CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
HON'BLE MR JUSTICE V.K. JAIN
JUDGMENT
BADAR DURREZ AHMED, J (ORAL)
CAV 256/2012
The caveat stands discharged inasmuch as the learned counsel for the
caveator/ respondent is present.
WP(C) 1424/2012 & CM 3106/2012
1. The petitioner is aggrieved by the order dated 24.11.2011 passed in
OA 3421/2011 by the Central Administrative Tribunal, Principal Bench,
New Delhi. By virtue of the impugned order the respondent's said Original
Application was allowed and the petitioner was directed to proceed with
fixation of regular pension of the respondent in accordance with the rules
and to release all his retiral benefits that remain unpaid with simple interest
at the rate applicable to GPF deposits from the date they became due until
the date they are actually paid. The petitioner was also directed that the
entire exercise be completed within three months from the date of receipt of
the certified copy of the Tribunal's order.
2. The learned counsel for the respondent is present before us inasmuch
as he had filed a caveat. With the consent of the learned counsel for the
parties, the writ petition is being taken up for disposal straightaway.
3. The learned counsel for the petitioner raised two pleas before us. One
was that instead of fixing regular pension, the Tribunal ought to have only
directed that provisional pension be paid to the respondent. Secondly, the
learned counsel for the petitioner submitted that the gratuity amount could
be withheld in view of Rule 69 (1) (c) of the CCS (Pension) Rules, 1972.
We have also heard the learned counsel for the respondent on both aspects.
4. Insofar as the question of regular pension vis-à-vis provisional
pension is concerned, it is an admitted position that Rule 9 of the said Rules
would apply. It is also an admitted position that the respondent was
working as a Director, Inspection and Investigation with additional charge
of Regional Director, Northern Region in the Ministry of Corporate Affairs.
He wanted to join the Company Law Board as a member for which purpose
he had to seek voluntary retirement from the position that he was holding
with the ministry. As a consequence, he sought voluntary retirement and he
retired from the ministry with effect from 04.08.2009. It is also an admitted
position that on that date, no departmental proceedings were pending against
him. It is subsequently, on 27.07.2010, that the departmental proceedings
were initiated under Rule 9 (2) (b) of the said Rules.
5. Rule 9 (4) of the said Rules reads as under:-
"9 Right of President to withhold or withdraw pension
(1) xxxx xxxx xxxx xxxx
(2) xxxx xxxx xxxx xxxx
(3) xxxx xxxx xxxx xxxx
(4) In the case of Government servant who has retired on attaining
the age of superannuation or otherwise and against whom any
departmental or judicial proceedings are instituted or where
departmental proceedings are continued under sub-rule (2), a
provisional pension as provided in Rule 69 shall be sanctioned."
It is clear that sub-rule (4) applies to both cases which fall under sub-rule
2(a) or sub-rule 2(b). That being the case, it is only provisional pension
which has to be sanctioned as provided in Rule 69 of the said Rules.
Consequently, the respondent cannot claim regular pension and, therefore,
the Tribunal has erred on this aspect of the matter.
6. Coming now to the question of gratuity, we find that the learned
counsel for the petitioner sought support from Rule 69 (1) (c) of the said
Rules, which reads as under:-
"69. Provisional pension where departmental or judicial
proceedings may be pending
(1) (a) xxxx xxxx xxxx xxxx
(b) xxxx xxxx xxxx xxxx
(c) No gratuity shall be paid to the Government servant
until the conclusion of the departmental or judicial
proceedings and issue of final orders thereon:
Provided that where departmental proceedings have
been instituted under Rule 16 of the Central Civil
Services (Classification, Control and Appeal) Rules,
1965, for imposing any of the penalties specified in
Clauses (i), (ii) and (iv) of Rule 11 of the said rules, the
payment of gratuity shall be authorized to be paid to the
Government servant."
7. It is apparent that Rule 69 relates to provisional pension where
departmental or judicial proceedings may be pending. It is our view that
Rule 69(1) (c) would apply only where departmental or judicial proceedings
are pending on the date of retirement. It would not apply where the
departmental or judicial proceedings are initiated after retirement. This is so
because gratuity becomes payable immediately on retirement. Therefore,
we cannot agree with the submission made by the learned counsel for the
petitioner that the respondent is not entitled to gratuity or that his gratuity
can be withheld in the circumstances of this case. Gratuity has to be paid on
retirement and if the argument of the learned counsel for the petitioner were
to be accepted, then the gratuity could be withheld in respect of any
employee for a period of four years on the contention that some disciplinary
proceedings are under contemplation which may be instituted at any later
point of time before the period of four years has elapsed. For these reasons,
we do not agree with the learned counsel for the petitioner insofar as the
question of gratuity is concerned.
8. This takes care of both the contentions raised by the learned counsel
for the petitioner. Insofar as the provisional pension is concerned, we have
already held that he is right and that the Tribunal erred in directing that the
regular pension be fixed in respect of the respondent. The respondent would
only be entitled to provisional pension. Insofar as the gratuity is concerned,
the same is payable and the same shall be paid within four weeks. The
impugned order is set aside / modified to the extent indicated above.
The writ petition stands disposed of.
BADAR DURREZ AHMED, J
V. K. JAIN, J
MARCH 14, 2012
SR
